KAILASH CHANDRA GOYAL Vs. RAMESH CHANDRA GOYAL

JUDGEMENT

(1.) At the request of the learned counsel for the appellant/plaintiff (for short 'the plaintiff'), service of notice upon unserved respondents is dispensed with at the risk of the plaintiff.

(2.) With the consent of learned counsel for the parties, arguments have been heard and appeal is being decided finally at this stage.

(3.) The present civil first appeal has been filed against the order dtd. 29/11/2021 passed by the learned Additional District and Sessions Judge, Sawaimadhopur (for Short 'the trial Court') in Civil Suit No.366/2014 titled as 'Kailash Chandra Goyal Vs. Ramesh Chandra and Ors.', whereby the trial Court has allowed the application filed by the respondents-defendant Nos.1 to 4(for short 'the defendants) under Order 7 Rule 11 CPC and thereby dismissed the suit filed by the plaintiff.